Satish Kumar S/O Laxmikant Sharma vs Girraj Prasad Sharma (Deceased)
2022 Latest Caselaw 2630 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 151/2022

                                   Satish Kumar S/o Laxmikant Sharma & Anr.
                                                                                                      ----Appellants
                                                                       Versus
                                   Girraj Prasad Sharma (Deceased) through LRs.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Ram Kishan Sharma For Respondent(s) : Mr. Sanjay Joshi & Mr. Banwari Lal Saini

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/03/2022

This first appeal is against the judgment and decree for

partition dated 19.02.2022.

Learned counsel for appellants submits that they have not

been heard before passing the final decree.

Issue notice to respondent Nos.1/1 to 1/4, 2 and 3.

Learned counsel Mr. Sanjay Joshi has put in appearance, no

need to issue notices.

Notices be issued to the remaining respondent Nos. 4/1 to

4/7, 5, 6, 7 and 8. Notices be issued in both modes. One to be

sent by ordinary process another by registered post.

Record of the court below be also summoned.

In the meanwhile, both parties shall maintain status quo in

relation to the property in question, as it exists.

(SUDESH BANSAL),J

TN/15

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